DEVENDRA UPASHYAY Vs. BHUDEV PRASAD SHARMA

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of the petitioner and the affidavits of facts filed on behalf of the respondents today are taken on record.

(2.) Heard Sri Madhav Jain, learned counsel appearing for the petitioner and Sri Rishi Chadha, learned counsel appearing for the respondent.

(3.) Present petition has been filed seeking setting aside of the judgment and decree dated 14.2018 passed by the District Judge, Agra in S.C.C. Revision No. 02 of 2018, Devendra Upadhyay Vs. Bhudev Prasad Sharma and the judgment and decree dated 27.11.2017 passed by the Judge, Small Causes Court, Agra in S.C.C. Suit No. 82 of 2002, Bhudev Prasad Sharma Vs. Devendra Upadhyay filed as Annexures 11 and 9 respectively to the petition.